RAMU MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Mohan Singh, learned counsel for petitioner, Sri R.K. Chaudhary and Km. Madhulika Yadav on behalf of respondents.

(2.) Facts in brief of the present case are that in District Kheri there is a village Panchayat Dulhapur Chaubey, Block Mohammadi which consists of four villages namely Dulhapur Chaubey, Koelajar, Korehan & Rajwapur (hereinafter referred as Panchayat).

(3.) As per the submission made by learned counsel for petitioner, village Dulhapur Chaubey is the largest village in terms of the population in the Panchayat and during the consolidation proceedings by the Competent Authority, land having Gata No. 102/2 with area 0.024 Hectare on road side was reserved for Panchayat Ghar now known as Village Panchayat Secretariate Bhawan (hereinafter referred as 'Bhawan').